High Courts15 Apr 2009Allowed
Harizan Mahto @ Harijan Mahto Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0057
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,071 of 1,479
High Courts15 Apr 2009Dismissed
Satish Chandra Barnwal Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 2706
High Courts13 Apr 2009Allowed
Rameshwar Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0121
High Courts13 Apr 2009Dismissed
Rukmini Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1960
Constitution of India, 1950 — Article 14, 16
High Courts13 Apr 2009Allowed
Budhi Nath Murmu, Munshi Marandi, Masuda Kisku and Guru Kisku Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0003
Penal Code, 1860 (IPC) — Section 307, 324, 34, 342, 379
High Courts12 Apr 2009Allowed
Deg Lal Mahto, Rupiya Devi and Gulab Mahto Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 364
High Courts09 Apr 2009Dismissed
Bishwanathan Goder @ J. Bishwanathan Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts09 Apr 2009Dismissed
Rameshwar Mandal, Sitaram Mandal and Anand Mandal Vs The State of Jharkhand
Jharkhand High Court · (2009) CriLJ 4722 : (2010) 6 RCR(Criminal) 633
Arms Act, 1959 — Section 27Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 143, 148, 302, 307, 323
High Courts09 Apr 2009Allowed
Bibi Samrath and Samijan Bibi Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 04 JH CK 0115
Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts09 Apr 2009Allowed
Kameshwar Narayan Singh and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0036
Chotanagpur Tenancy Act, 1908 — Section 46(4 A)
High Courts09 Apr 2009Allowed
Dhuran Mahato and Radhey Mahato Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0033
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts09 Apr 2009
State Bank of India Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 2769
Legal Services Authorities Act, 1987 — Section 22C, 22C(1), 22C(3), 22C(4) , 22C(5)
High Courts08 Apr 2009Dismissed
Mrs. Madhuca Singh and Others Vs Jharkhand State Housing Board and Others
Jharkhand High Court · (2011) 2 JCR 294
Bihar State Housing Board Act, 1982 — Section 29
High Courts08 Apr 2009Dismissed
Munmun Banerjee and Others Vs Smt. Manju Devi
Jharkhand High Court · (2009) 04 JH CK 0110
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8)Transfer of Property Act, 1882 — Section 53A
High Courts08 Apr 2009Dismissed
Sabir Singh Vs Smt. Koiri and Others
Jharkhand High Court · (2009) 04 JH CK 0102
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 7Criminal Procedure Code, 1973 (CrPC) — Section 114
High Courts08 Apr 2009Dismissed
Balram Mahto and Others Vs The State of Now Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0087
Penal Code, 1860 (IPC) — Section 149, 302
High Courts08 Apr 2009
Baidya Nath Kachchap Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0075
High Courts08 Apr 2009Allowed
Sukhdeo Kumar Vs The State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 1905 : (2009) CriLJ 3754 : (2010) 1 Crimes 487 : (2010) 7 RCR(Criminal) 744
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 2009Dismissed
Ravi Kant Newatia Vs Smt. Gayatri Devi and Another
Jharkhand High Court · (2009) 04 JH CK 0064
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8)
High Courts08 Apr 2009Allowed
Indu Devi and Others Vs Arvind Kumar Singh and Another
Jharkhand High Court · (2011) ACJ 332